Section 121(5) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(5)On receipt of a copy of the resolution and other particulars referred to in sub-rule (4), the Director shall examine the amendment, alteration or abrogation proposed by the Market Committee and if he is satisfied that the amendment, alteration or abrogation is not contrary to the Act or the rules and is in the interest of the Market Committee and regulation of marketing of the declared agricultural produce, he may communicate-his sanction to the amendment, alteration or abrogation as required by sub-section (1) of section 61.
